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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(k) in The West Bengal Panchayat Act, 1973

(k)[ he has been convicted under section 189 at any time during the last ten years; or] [Clauses (i) to (m) inserted by W.B. Act 18 of 1994.]